22. Powers and functions of the Board of Directors
: - (1) The Board shall, in accordance with the bye-laws, be the authority to;(a)admit and terminate membership ;(b)elect the chairperson and other office bearers ;(c)remove from office the chair-person and other office bearers;(d)appoint and remove the chief executive ;(e)fix staff strength(f)frame policies concerning ;(i)organisation and provision of services to members ;(ii)recruitment, and conditions of service of the staff at the Co-opearative Society ;(iii)mode of custody and investment of funds ;(iv)manner of keeping accounts ;(v)mobilisation, utilisation and investment of various funds ;(vi)monitoring and management information systems including statutory returns to be filed ;(vii)such other subjects and matters necessary for the effective performance of the Co-operative Society ;(g)place the annual report, annual financial statements, annual plan and budget for the approval of the General Body ;(h)consider audit and compliance reports and place these before the General Body ;(i)review membership in other co-operatives ;(j)undertake such other functions as may be delegated by the General Body ;(2)the Chairperson shall be elected by the Board from among the elected members and shall, in accordance with the bye-laws,-(a)preside at meetings of the Board and the General Body ;(b)have only a casting vote in the event of equality of votes on any matters being decided upon by the Board ;(c)exercise such other powers as may be delegated by the Board and specified in the policies framed or resolutions adopted by the Board.
